Section 19 in Haryana Municipal Business Bye-laws 1981
19. Removal of members [Section 31 (f) and (1)].
- A member of sub-committee shall be removed if he has absented himself without any reasonable cause from three consecutive meetings of the sub-committee. A member may also be removed from a sub-committee by a resolution of the committee passed by two-thirds majority of the members actually serving at that time.
